High Courts13 Nov 2025Disposed Of
Ashish Kapoor Vs Sangeeta Mehta
Delhi High Court · (2025) 11 DEL CK 2414
COURT ARCHIVE
Delhi High Court judgments, 2025
8,243 judgments · page 85 of 413
High Courts13 Nov 2025Dismissed
Master MF & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2397
Constitution of India-Article 226B.N.S.S., 2023-Section 528
High Courts13 Nov 2025Allowed
Ravi Malik & Anr. Vs State GNCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2454
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts13 Nov 2025Allowed
Dalwinder Kaur & Anr. Vs State (Govt. Of NCT Delhi) & Anr.
Delhi High Court · (2025) 11 DEL CK 2453
IPC-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts13 Nov 2025Dismissed
Indian Oil Corporation Ltd. Vs Standard Casting Pvt. Ltd.
Delhi High Court · (2025) 11 DEL CK 2485
Arbitration and Conciliation Act, 1996-Section 11, 34, 34(2)(b)(ii), 34(2)(v)(ii), 37, 37(1)(c)Commercial Courts Act, 2015-Section 13Indian Contract Act, 1872-Section 73, 74, 75
High Courts13 Nov 2025Allowed
Narcotics Control Bureau Vs Jashanpreet Singh
Delhi High Court · (2025) 11 DEL CK 2484
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442, 528Code of Criminal Procedure, 1973-Section 397, 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 67, 8/18(c)/23, 37
High Courts13 Nov 2025Dismissed
Himmat Singh & Anr. Vs Arup Sinha Roy
Delhi High Court · (2025) 11 DEL CK 2482
Civil Procedure Code, 1908-Section 96, Order XLICommercial Courts Act, 2015-Section 13Indian Evidence Act, 1872-Section 92
High Courts13 Nov 2025Dismissed
Raj Babbar Vs Union Of India Ministry Of Home Affairs & Ors.
Delhi High Court · (2025) 11 DEL CK 2478
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 173, 174, Chapter VIIDelhi Public Gambling Act, 1955-Sections 12/9/55
High Courts13 Nov 2025Dismissed
Mohammad Ali Vs State Of NCT Of Delhi Through SHO, PS Okhla Industrial Area & Anr.
Delhi High Court · (2025) 11 DEL CK 2477
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 376ABProtection of Children from Sexual Offences Act, 2012-Section 6
High Courts13 Nov 2025Disposed Of
Rajiv Sareen Vs M/s Divyanshu Enterprises & Ors.
Delhi High Court · (2025) 11 DEL CK 2977
Code of Civil Procedure, 1908-Order VII Rule 11, VI Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34Indian Evidence Act, 1872-Sections 91, 92
High Courts13 Nov 2025Dismissed
Aakash Chaturbhuj Chhabria Vs Hewlett Packard Enterprises India Pvt. Ltd. & Ors.
Delhi High Court · (2025) 11 DEL CK 2971
Code of Civil Procedure, 1908-Order I Rule 3, I Rule 3A, VII Rule 10, Section 20, 20(b), 20(c), 151
High Courts13 Nov 2025Allowed
Meenakshi Malhotra Vs G.L. Tandon (Since Deceased Through Lrs) & Ors.
Delhi High Court · (2025) 11 DEL CK 2968
Code of Civil Procedure, 1908-Order I Rule 10, I Rule 10(2), XXII, XXII Rule 3, XXII Rule 4, XXII Rule 4A, XXII Rule 9, Section 151Transfer of Property Act, 1882-Section 52Limitation Act, 1963-Section 5
High Courts13 Nov 2025Disposed Of
Suresh Vs State (NCT Of Delhi)
Delhi High Court · (2025) 11 DEL CK 2963
Constitution of India-Article 226B.N.S.S., 2023-Section 528
High Courts13 Nov 2025Dismissed
Smt Meenakshi Oberg Vs Sh. Karun Dube & Ors.
Delhi High Court · (2025) 11 DEL CK 2960
Indian Evidence Act, 1872-Section 65-B, 65-B(4), 61 to 64, 65(c)Civil Procedure Code, 1908-Order VIII Rule 4 and 5
High Courts13 Nov 2025Dismissed
Ramu Vs Staff Selection Commission & Anr.
Delhi High Court · (2025) 11 DEL CK 2919
Right to Information Act, 2005
High Courts13 Nov 2025Allowed
Mukesh Vs Sachin
Delhi High Court · (2025) 11 DEL CK 2903
Employees’ Compensation Act, 1923-Section 4A(3)(b), 10Employees’ State Insurance Act, 1948-Section 53, 54-A
High Courts13 Nov 2025
Manvir Singh & Ors. Vs Ranvir Singh & Ors.
Delhi High Court · (2025) 11 DEL CK 2900
Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1(r), 151, XXXIX Rule 1 & 2
High Courts13 Nov 2025Dismissed
Perpetual Vision LLP & Anr. Vs Vaibhav S Pingale & Ors.
Delhi High Court · (2025) 11 DEL CK 2879
Commercial Courts Act, 2015-Section 13, 13(1-A)Code of Civil Procedure, 1908-Section 104, 144, 151, Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 2A, XXXIX Rule 3, XXXIX Rule 4, XXXIX Rule 10, XXXIX Rule 12, XXXIX Rule 23, XLIII Rule 1, XLIII Rule 1(r)Arbitration and Conciliation Act, 1996-Section 37
High Courts13 Nov 2025Dismissed
Principal Commissioner Of Income Tax-4 Delhi Vs KRBL Infrastructure Ltd
Delhi High Court · (2025) 11 DEL CK 2531
Income Tax Act, 1961-Section 260A, 132, 132A, 143(1), 143(2), 153A, 143(3), 133(6), 68, 131, 37(1), 133AFinance Act, 2022
High Courts13 Nov 2025Allowed
Central Warehousing Corporation Vs M/S Deen Dayal
Delhi High Court · (2025) 11 DEL CK 2530
Arbitration and Conciliation Act, 1996-Section 4, 12, 12(1), 12(4), 12(5), 13, 14, 14(1), 14(1)(a), 28(3), 34, 34(2)(b), 34(3), 36, 37, 37(1)(b), Fifth Schedule, Seventh ScheduleAmendment Act, 2015-Section 26